High Courts20 Nov 2024Allowed
Hari Om Rai Vs Directorate Of Enforcement
Delhi High Court · 2024 INSC 739
IPC-Sections 417, 419, 420, 464, 468, 471, 120B, 120-B, 279PMLA 2002-Sections 45, 45(1)(ii), 45(1)(iii), 3, 66(2)Foreigners Act, 1946-Section 14
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Delhi High Court judgments
1,31,711 judgments · page 972 of 6,586
High Courts20 Nov 2024Dismissed
Ms Lion Security Guards Services, Ms Aakanksha Enterprises And Ms Rekart Innovations Pvt Ltd, A Joint Venture Vs Municipal Corporation Of Delhi & Anr.
Delhi High Court · (2024) 11 DEL CK 1851
High Courts20 Nov 2024Dismissed
Rohit Singh Vs Union Of India & Ors.
Delhi High Court · (2024) 11 DEL CK 1819
Border Security Force Rules, 1969-Rule 172Constitution of India-Article 226
High Courts20 Nov 2024Dismissed
Sathiyaraj V & Ors. Vs Union Of India & Ors.
Delhi High Court · (2024) 11 DEL CK 1807
Border Security Force, Combatised Para-Medical Staff Recruitment Rules, 2013
High Courts20 Nov 2024Disposed Of
Vineet Taneja Vs Ritu Taneja
Delhi High Court · (2024) 11 DEL CK 1755
Constitution of India-Article 227CPC-Order 18 Rule 17, XVIII Rule 17, Section 151Family Court Act-Section 6, 12, Rule 8(viii)
High Courts20 Nov 2024Disposed Of
Rahul Vs United India Insurance Co Ltd & Ors.
Delhi High Court · (2024) 11 DEL CK 1751
Motor Vehicle Act, 1988-Section 173, 166, 140IPC-Section 279, 337, 338
High Courts20 Nov 2024
United India Insurance Co. Ltd. Vs Master Mohd. Sahil & Ors.
Delhi High Court · (2024) 11 DEL CK 1750
Motor Vehicles Act, 1988-Section 173, 166Indian Penal Code, 1860-Section 279, 338
High Courts20 Nov 2024Disposed Of
IFFCO Tokio General Insurance Co. Ltd. Vs Neetu Yadav & Ors.
Delhi High Court · (2024) 11 DEL CK 1749
Motor Vehicle Act, 1988-Section 173, 166IPC-Section 279, 304 A
High Courts20 Nov 2024Disposed Of
Raj Kumar Vs Nitin Kumar Goyal & Ors.
Delhi High Court · (2024) 11 DEL CK 1748
Motor Vehicle Act, 1988-Section 173IPC-Section 279, 338
High Courts20 Nov 2024Disposed Of
Meenu Attery & Ors. Vs United India Insurance Co. Ltd. & Ors.
Delhi High Court · (2024) 11 DEL CK 1745
Motor Accident Vehicles Act, 1988-Section 173, 166, 140IPC-Section 279, 337, 304A
High Courts20 Nov 2024Dismissed
Tirupati Narashima Murari Vs Union Of India & Ors.
Delhi High Court · (2024) 11 DEL CK 1704
Constitution of India-Article 226, 19(1)(a), 19(1)(c), Tenth ScheduleRepresentation of the People Act, 1951-Section 29A, 29A(5), 29A(9), 123, 123(3), 8A, Part IVARepresentation of the People (Amendment) Act, 1988
High Courts20 Nov 2024Disposed Of
The Institute Of Chartered Accountants Of India Vs CA Shri Subhajit Sahoo & Anr.
Delhi High Court · (2024) 11 DEL CK 1687
Chartered Accountants Act, 1949-Section 21(5), 21(6), 21(6)(b), 21(2), 22, clause (7) of Part I of the Second ScheduleChartered Accountants Regulations, 1988-Regulation 12(6), 12(11)Indian Evidence Act-Section 3
High Courts20 Nov 2024Dismissed
Vivo Mobile India Private Limited Vs Customs Authority For Advance Rulings & Anr.
Delhi High Court · (2024) 11 DEL CK 1686
Customs Act, 1962-Section 28KACustoms Tariff Act, 1975-CTH 8518, Tariff Item 8518 10 00, CTH 8542, Tariff Item 8542 39 00, Note 12 of Chapter 85, Note 2(a) of Section XVI, Note 4 of Section XVIGeneral Rules of Interpretation-Rule 1, 3(a), 6
High Courts20 Nov 2024Disposed Of
Malkhan Singh & Ors. Vs State
Delhi High Court · (2024) 11 DEL CK 1676
Code of Criminal Procedure, 1973-Section 374(2)Indian Penal Code, 1860-Sections 186, 353, 342, 332, 506, 34, 308, 341, 506(I)
High Courts20 Nov 2024Allowed
Gillanders Arbuthnot And Co. Limited Vs Steel Authority Of India Limited & Ors.
Delhi High Court · (2024) 11 DEL CK 1640
Companies Act, 1956-Section 617AArbitration and Conciliation Act, 1996-Section 8(2), 11, 11(6), 21, 28(3), 31(3), 34, 34(2), 34(2)(a)(iii), 34(2)(a)(iv), 34(2)(b), 34(2)(b)(ii), 34(2A), 37, 37(1)(c), 48, 48(2), 48(2)(b), 75, 81Limitation Act, 1963-Article 55, Section 3, 5 to 20, 9
High Courts20 Nov 2024Allowed
Principal Commissioner Of Income Tax-1 Vs M/S Agroha Fincap Ltd.
Delhi High Court · (2024) 11 DEL CK 1634
Income Tax Act, 1961-Section 260A, 148, 147, 68, 69C, 153C, 153C(1), 132, 132A, 153(1)Finance Act, 2015
High Courts20 Nov 2024Allowed
Pr. Commissioner Of Income Tax -7, Delhi Vs Naveen Kumar Gupta
Delhi High Court · (2024) 11 DEL CK 1633
Income Tax Act, 1961-Section 260A, 147, 143(3), 148, 153C, 132, 143(2), 142(1), 68, 132A, 153A, 139, 149, 151, 153, 153B, 142(2A), 158BI, 158BA, 113, 132B, 140A, 234A, 234B, 246A, 276CCFinance Act, 2015Finance Act, 2003
High Courts20 Nov 2024Dismissed
Dhan Prakash Gupta Vs Income Tax Department
Delhi High Court · (2024) 11 DEL CK 1632
Income Tax Act, 1961-Section 148A(b), 148A(d), 148Constitution of India-Article 226
High Courts20 Nov 2024Allowed
Property Plus Realtors Vs Union Of India & Ors.
Delhi High Court · (2024) 11 DEL CK 1630
Income Tax Act, 1961-Section 271DA, 274, 269ST, 132, 143(3), 275(1)(c)
High Courts20 Nov 2024Allowed
Property Plus Realtors Vs Union Of India & Ors.
Delhi High Court · (2024) 11 DEL CK 1628
Income Tax Act, 1961-Section 271DA, 274, 269ST, 132, 143(3), 275(1)(c)